Uttarakhand High Court
Unknown vs State Of Uttarakhand And Others on 18 March, 2024
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
AND
HON'BLE SRI JUSTICE PANKAJ PUROHIT
18TH MARCH, 2024
WRIT PETITON (PIL) No. 161 OF 2022
Bhawani Dutt Bhatt.
...Petitioner
Versus
State of Uttarakhand and others.
...Respondents
Counsel for the petitioner. : Mr. D.N. Sharma and Ms. Manju
Bahuguna, learned counsel.
Counsel for respondent nos. 1 to 5. : Mr. B.S. Parihar, learned Standing
Counsel for the State of Uttarakhand.
Counsel for respondent no. 6. : Mr. D.S. Patni, learned Senior Counsel
assisted by Mr. B.S. Bisht, learned
counsel.
JUDGMENT :
(per Ms. Ritu Bahri, C.J.)
In the present case, as per the order dated
11.04.2023, a direction was given to the Secretary,
Secondary Education, Uttarakhand to look into the issue
raised by the petitioner. The petitioner was seeking
directions to the respondents to raise boundary walls of
the school compound, construct toilets, provide
furniture, library, lab and drinking water facilities to the
students of the Government Inter College, Padampur
Meedar Development Block, Okalkanda, Tehsil Dahri,
District Nainital.
2. Pursuant to the order dated 11.04.2023, the
respondents have filed their counter affidavit on behalf
of respondent no. 4 by the In-charge Chief Education
Officer, Nainital. It is stated in paragraph no. 9 thereof
that the school is being run as a Government Junior High
School since 1986, and has been upgraded as a High
School in the year 2003; and as Intermediate Science
and Art School in the year 2011. There is operation of
newly built integrated lab. All the improvements made
in the school have been reflected in paragraph no. 9 of
the counter affidavit, as under :
• 05 computers are available.
• Furniture is available for each & every student.
• 02 boys and 02 girls toilets have been repaired
and are being used by the students.
• Biology and Chemistry lecturers have been
appointed as guest teachers.
• Virtual classes are conducted through ICT Lab
(Information and Communications Technology).
• The operation of the newly built integrated lab
has been started in the school.
• The use of the newly constructed Art and Craft
room has been started. In this connection copy
3. The respondents have also placed on record
the letter dated 26.06.2023-Annexure CA-4, whereby on
the request of villagers and public representatives,
separate e-tenders have been issued for providing tea
and drinking water, and work for construction of
boundary wall and proper toilets has already been
started. Counsel for the respondents submits that this
work will be completed within a month.
4. Accordingly, no further directions are required
to be given in the present PIL. The same is, accordingly,
disposed of.
5. Pending application(s), if any, also stand
disposed of accordingly.
______________
RITU BAHRI, C.J.
_________________
PANKAJ PUROHIT, J.
Dt: 18th March, 2024
Rahul
